VAKILA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Section 439(2) of Cr.P.C. seeking cancellation of anticipatory bail granted to respondents No.2 and 3, Virender Kumar and Joginder Lal respectively (hereinafter referred to as respondents) in FIR No. 479, dated 12th September, 2020, under Sections 406, 420, 120-B IPC registered at Police Station Sadar Thanesar, District Kurukshetra.

(3.) Respondents were property dealers. An agreement to sell was entered between complainant and Sunil Kumar, which culminated into a sale deed dated 14th September, 2018 for a plot measuring 200 sq. yards. There are allegations that Sunil Kumar alongwith with respondents agreed to sell a plot measuring 32 marla in khewat No.2 to Nasim Khan. Consideration for the purchase of 200 sq. yards was given through cheques. The cheques were dishonoured. There is a civil litigation pending wherein challenge has been posed to the sale deed on the ground of non-payment.